Section 103I(1) in Maharashtra Housing and Area Development Act, 1976
(1)In preparing the plans and estimates of the building to be reconstructed it shall be the duty of the co-operative society to see that all the occupiers in the building proposed to be demolished who have joined the co-operative society shall, as far as practicable, be provided in the reconstructed building accommodation with a floor area equivalent to their floor area in the old building, but in no case exceeding seventy square metres of plinth area to any occupier.
